Section 151(2) in The Kerala Panchayat Buildings Rules, 2011
(2)Without prejudice to the provisions contained in the Act, an appeal may be filed against any order.-(i)approving or disapproving building site;(ii)granting or refusing permit to execute work;(iii)confirming, modifying or cancelling the notice requiring alteration of work;(iv)confirming the provisional order requiring demolition of building or part thereof or filling up of well;(v)regularizing construction or reconstruction or alteration of building or digging of well or rejecting such regularisation; and(vi)stopping erection of building or execution of work;(vii)passed or action taken by the Secretary under these rules;(viii)passed by the Chief Town Planner or District Town Planner.
